- (1.) BY this Common order, CRM M -No.25796 of 2012 and CRM M -No.30542 of 2012 are being disposed of as these arise out of the same FIR No.39 dated 15.03.2012 under Sections 406, 498 -A, 323, 504, 506 IPC registered at P.S.Badhra, Bhiwani and grounds of challenge are the similar.
(2.) PRAYER is made in these petitions under Section 482 Cr.P.C. for quashing of FIR No.39 dated 15.03.2012 for the offences under Sections 406, 498 -A, 323, 504, 506 IPC registered at P.S.Badhra, Bhiwani and all other consequential proceedings arising therefrom.
(3.) IN CRM -M -25796 of 2012, the petitioner is a widowed lady and she was married in the year 1999. Her husband who died on 10.08.2002 was an employee in the Indian Navy. Since then the petitioner is residing in Village Norangabad Jattan, District Bhiwani, along with her son who is studying in Oxford Public School at Jind. Petitioner No.1 -Harender Singh in CRM M No.30542 of 2012 is brother of the husband of complainant and petitioner No.2 is the wife of petitioner No.1. They are residing with the grand mother of petitioner No.1 in a separate house and attached the ration cards Annexure P -3 and Annexure P - 4 in support of their contention.;